LAKSHMINARAYAN Vs. SMT.SUDAMABAI AND OTHERS

JUDGEMENT

(1.) Heard finally.

(2.) This criminal revision under Section 397, 401 of Cr.P.C. has been filed against the order dated 7.4.2017 passed by Principal Judge, Family Court, Vidisha in MJC No.75/2016 by which a maintenance to the tune of Rs.1000/- per month to each of the respondent has been awarded.

(3.) The necessary facts for the disposal of the present revision in short are that the applicant was married to the respondent No.1 about approximately 18 years back. It appears from the record that the respondents filed an application under Section 125 of Cr.P.C. seeking maintenance on the ground that the respondent No.1 was married to the applicant as per Hindu rites and rituals about 18 years back and the respondent No.2 aged about 14 years, respondent No.3 aged about 12 years and respondent No.4 aged about 10 years have been born out of their wedlock. It is submitted that initially the respondent No.1 had stayed along with the applicant in village Hirankheda but considering the future of the children they shifted to Vidisha. It was alleged that the applicant started talking to another lady and when the respondent No.1 objected to it, she was beaten by the applicant and after collecting his belongings he shifted to village Hirankheda. A complaint was made by the respondent No.1 to the Superintendent of Police, Vidisha. It was alleged that the applicant was called but he insisted that the respondents should also stay with the applicant in village Hirankheda but since the children are studying at Vidisha, therefore, in case if the respondents shift to village Hirankheda then their future would spoil. The applicant is a Tailor by profession and it is alleged that he has four acres of agricultural land and accordingly the applicant is earning Rs.20,000/- to Rs.25,000/- per month. The respondent No.1 has no independent source of income.